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Ummer vs The Thahsildar
2022 Latest Caselaw 10774 Ker

Citation : 2022 Latest Caselaw 10774 Ker
Judgement Date : 21 October, 2022

Kerala High Court
Ummer vs The Thahsildar on 21 October, 2022
W.P.(C) No.2312/2019                   1




                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                       THE HONOURABLE MR.JUSTICE V.G.ARUN
       FRIDAY, THE 21ST DAY OF OCTOBER 2022 / 29TH ASWINA, 1944
                             WP(C) NO. 2312 OF 2019
PETITIONER/S:

              UMMER
              AGED 37 YEARS
              S/O.MOHAMMED, VAYAMBAN HOUSE, THIRUVIZHAMKUNNU.P.O,
              MANNARKKAD, PALAKKAD-678583.
              BY ADV M.C.JOHN


RESPONDENT/S:

      1       THE THAHSILDAR
              MANNARKKAD, PALAKKAD, PIN-678583.
      2       THE DEPUTY TAHASILDAR(RR)
              MANNARKKAD, PALAKKAD-678583.
      3       THE VILLAGE OFFICER,
              ALANELLUR I VILLAGE, MANNARKKAD TALUK, PALAKKAD-678583.
      4       THE SUB REGIONAL TRANSORT OFFICER
              MANNARKKAD, PIN-678583.
      5       ADDL.R5. ICICI BANK
              MANNARKKAD BRANCH, MANNARKKAD.
              SUO MOTU IMPLEADED VIDE ORDER DATED 17.10.2019.
              BY ADVS.
              GOVERNMENT PLEADER
              SRI.PRADEESH CHACKO


OTHER PRESENT:

              0
 W.P.(C) No.2312/2019                      2



              GP RAJEEV JYOTHISH GEORGE



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   21.10.2022,       THE   COURT   ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No.2312/2019                3




                                V.G.ARUN J.
                     -------------------------------------
                        W.P.(C) No.2312 of 2019
                      ---------------------------------
                Dated this the 21st day of October 2022

                               JUDGMENT

Learned counsel for the petitioner submits that the issue involved

has been infructuous. This is recorded and the writ petition is dismissed

as infructuous.

.                                                    Sd/-

                                                 V.G.ARUN
                                                 JUDGE
dpk
 

 
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